Nagappa S/O Ningappa Madlur vs Parmeshappa S/O Nagangouda
2022 Latest Caselaw 9246 Kant

                                                    -1-




                                                             WP No. 101636 of 2022


                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                DATED THIS THE 21ST DAY OF JUNE, 2022

                                                 BEFORE
                                   THE HON'BLE MR JUSTICE R.DEVDAS
                               WRIT PETITION NO. 101636 OF 2022 (LB-ELE)
                      BETWEEN:

                      NAGAPPA S/O NINGAPPA MADLUR,
                      AGE. 58 YEARS, OCC. AGRICULTURE AND
                      MEMBER, GRAM PANCHAYAT, CHICKYADCHI,
                      R/O KYATANKERI, TQ. RATTIHALLI, DIST. HAVERI.
                                                                 -         PETITIONER
                      (BY SRI. M.H. PATIL, ADVOCATE)

                      AND:

                      1.    PARMESHAPPA S/O NAGANGOUDA GOUDAR,
                            AGE. 44 YEARS, OCC. AGRICULTURE,
                            R/O KYATANKERI, TQ. RATTIHALLI, DIST HAVERI.

                      2.    ASHOK CHANNALLI, AGE. 46 YEARS,
                            OCC. RETURNING OFFICER -GRAM PANCHAYAT,
                            CHICKYADACHI CUM HEAD MASTER,
                            GOVT. HIGH SCHOOL, SHIRAGAMBI ,
                            R/O NEAR IB, HIREKERUR, DIST. HAVERI.

         Digitally
         signed by
                      3.   TALUKA ELECTION OFFICER CUM TAHISHILDAR,
                           RATTIHALLI TALUK, DIST. HAVERI.
         VINAYAKA
         BV
VINAYAKA Location:
BV       Dharwad

                                                            -    RESPONDENTS
         Date:
         2022.06.25
         13:03:40
         +0530


                      (BY SRI. AVINASH BANAKAR, ADVOCATE)

                           THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
                      227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
                      JUDGMENT PASSED BY SR. CIVIL JUDGE AND JMFC HIREKERUR
                      DATED 28.03.2022 IN ELECTION PETITION NO. 06/2021 VIDE
                      ANNEXURE-D & ETC.

                           THIS WRIT PETITION COMING ON FOR PRELIMINARY
                      HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
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                                               WP No. 101636 of 2022


                             ORDER

R.DEVDAS J., (ORAL):

Learned counsel for the petitioner has filed a memo dated

21.06.2022 seeking leave of the Court to withdraw the writ petition

as the elections have been held and the prayer made in the writ

petition has become infructuous.

The memo is taken on record subject to all just exceptions.

Consequently, the writ petition stands dismissed as

withdrawn.

SD JUDGE BVV